Shyam Bihari Nagayach vs The State Of Madhya Pradesh
2024 Latest Caselaw 14623 MP

Madhya Pradesh High Court

Shyam Bihari Nagayach vs The State Of Madhya Pradesh on 16 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                 CHIEF JUSTICE
                                                       &
                                      HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                ON THE 16 th OF MAY, 2024
                                            WRIT PETITION No. 12537 of 2024

                          BETWEEN:-
                          SHYAM    BIHARI NAGAYACH S/O LATE SHRI
                          RAMCHARAN NAGAYACH, AGED ABOUT 64 YEARS,
                          OCCUPATION: RETIRED SUB INSPECTOR FROM THE
                          OFFICE OF SUPERINTENDENT OF POLICE RAIL BHOPAL
                          R/O UG 03 D-BLOCK SAGAR ROYAL VILLAS
                          HOSHANGABAD ROAD, BHOPAL (MADHYA PRADESH)

                                                                                      .....PETITIONER
                          (BY SHRI SHANKAR DAYAL MISHRA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                SECRETARY       HOME        DEPARTMENT
                                MANTRALAYA, VALLABH BHAWAN, BHOPAL
                                (MADHYA PRADESH)

                          2.    DIRECTOR GENERAL OF POLICE, POLICE
                                HEADQUARTER     JANHAGIRABAD BHOPAL
                                BHOPAL (MADHYA PRADESH)

                          3.    SUPERINTENDENT OF POLICE (RAIL) BHOPAL
                                DISTRICT BHOPAL (MADHYA PRADESH)

                          4.    DIVISIONAL JOINT DIRECTOR    TREASURY
                                BHOPAL BHOPAL DISTRICT BHOPAL (MADHYA
                                PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE)

                                This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Signature Not Verified
Signed by: PARITOSH
KUMAR
Signing time: 5/20/2024
4:31:28 PM
                                                             2
                          Malimath, Chief Justice passed the following:
                                                             ORDER

Defaults as pointed out by the Registry are overruled. Learned counsels for the parties submit that the question of law that arises for consideration in this petition is covered by the judgment of the Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and another vs. S.R. Ramchandran & others) dated 11.07.2023. Hence, they plead that this petition be also disposed off on the same terms.

In view of the submission made, the petition is disposed off in terms of the aforesaid judgment of the Hon'ble Supreme Court.

                               (RAVI MALIMATH)                                       (VISHAL MISHRA)
                                 CHIEF JUSTICE                                            JUDGE
                          PK